ENFORCEMENT DIRECTORATE GOVERNMENT OF INDIA Vs. ILYAS MOSSA

JUDGEMENT

(1.) The Enforcement Directorate, Government of India, III Floor, Damayanthi Chambers, Adarshnagar, Hyderabad, had preferred this civil miscellaneous appeal under Section 35 of the Foreign Exchange Management Act 1999, hereinafter in short referred to as 'Act' for the purpose of convenience.

(2.) In the civil miscellaneous appeal the order impugned is dated 9/2/2004 made in Revision Petition No.673 of 2003 on the file of the Appellate Tribunal for Foreign Exchange, New Delhi, which is said to have been received on 10/4/2004.

(3.) Section 35 of the Act dealing with appeal to High Court, reads as hereunder: